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ICC Tribunal Orders Punj Lloyd to Fight Sirte Case - (20 May 2019)

ARBITRATION

An International Chamber of Commerce Arbitral Tribunal has ordered continuance of an arbitration case initiated by Punj Lloyd against a State-owned Libyan oil company, which sought to stall the proceedings citing the “moratorium” ground of bankruptcy law in India.

Tags : ICC   PUNJ LLYOD  

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